MAHAVIR SINGH Vs. UOI

JUDGEMENT

(1.) VIDE the instant petition, the petitioner has made the following prayers:-

(2.) THE petitioner has joined the respondents as Assistant Grade III (M) on 20.04.1976. Thereafter, the petitioner was allegedly implicated in two criminal cases bearing FIR No.64/88, P.S. Nangloi, and another bearing FIR No.103/88, both under Sections 380/457/411 IPC. Since on account of registration of the aforesaid FIRs the petitioner was arrested, he was placed under deemed suspension by the respondents vide order dated 12.01.1989.

(3.) THEREAFTER, the petitioner was acquitted of the charges levelled against him vide FIR No.103/88 in the year 2000. The petitioner made a representation dated 27.02.2001 stating that he has been acquitted in the FIR No.103/88 and his suspension may be revoked immediately so that he can save his family members.